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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bengal Presidency - Subsection

Section 31(1) in Bengal Medical Act, 1914

(1)No person other than a registered practitioner shall be competent to hold appointment as a physician, surgeon, obstetrician or other medical officer in any hospital (including a lying-in-hospital), asylum, infirmary, dispensary or other similar institution, which is supported entirely or partially by funds supplied by the State Government or by a local authority.